UMAYACHANDRAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Accused, who was arrested and remanded to judicial custody on 12/10/2023 for the alleged offence punishable under Sec. 8(b) r/w.20(a)(i)and 25 of NDPS Act in Crime No.71 of 2023, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on search the respondent police found the petitioner growing two ganja plants weighing 450grams and 600 grams in his house. Hence the case.

(3.) The learned counsel appearing for the petitioner would contend that the petitioner is innocent and he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner and is in custody from 12/10/2023, hence he seeks bail.